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Hon’ble Chief Justice Prakash Tatia
TOOK OATH AS CHIEF JUSTICE OF THE HIGH COURT OF JHARKHAND,	11th September, 2011
APPOINTMENT AS MEMBER OF ADVISORY COMMITTEE OF THE NATIONAL COURT MANAGEMENT SYSTEM OF SUPREME COURT OF INDIA	2nd of May, 2012
PATRON-IN-CHIEF	Jharkhand State Legal Services Authority (JHALSA).
PATRON-IN-CHIEF	Judicial Academy Jharkhand Ranchi.
DATE OF BIRTH	4th August, 1951
EDUCATION	B.Sc., (1972), LL.B. (1975) From Jodhpur University, Jodhpur
ENROLLED AS AN ADVOCATE	1975
FIELD OF PRACTICE	Civil, Revenue, Trial and Appellate, Constitution
ELEVATED AS JUDGE,RAJASTHAN HIGH COURT	11th January, 2001
TOOK OATH AS JUDGE ,JHARKHAND HIGH COURT	11th April,2011
BECAME EXECUTIVE CHAIRMAN OF JHARKHAND STATE LEGAL SERVICES AUTHORITY	19th of April, 2011
ACTING CHIEF JUSTICE,HIGH COURT OF JHARKHAND	(13th May, 2011 - 10th September, 2011)

AS AN ADVOCATE AT RAJASTHAN HIGH COURT:-

APPEARED FOR

State of Rajasthan

* R.S.E.B.

* Municipal Corporation, Jodhpur

* Various Municipal Councils,

* WAPCOS,

* Bharat Petroleum,

* Hindustan Petroleum,

* JNV University

* Various Departments of the State, viz. Irrigation, P.W.D., Stamps & Registration , Medical Health, Revenue, Colonisation, Pension.

-> Elected Vice President, Rajasthan High Court Advocates Association, Jodhpur (1980).

AS CHIEF JUSTICE OF THE HIGH COURT OF JHARKHAND

->Nominated by the Hon’ble the Chief Justice of India as Member of Advisory Committee of the National Court Management Systems (NCMS) of the Supreme Court of India for enhancing timely justice.  
Deliberated in the Chief Justices’ Conference, 2013 held on 5th & 6th April, 2013 at New Delhi.

->Closely monitoring Case Management and Administration of Justice in the State of Jharkhand and has issued various guidelines and taken up various initiatives for ensuring (i) reduction of pendency; (ii) Old Cases Disposal Management and (iii) Handling and Managing New Litigation. Issued various guidelines/ directives/ instructions for: - 

(i) Identification and classification of cases

(ii) Correction of Data Base

(iii) Avoiding unnecessary adjournments

(iv) Stay of Proceedings

(v) Promoting the ADR Mechanism

(vi) Lok Adalats for Pre Litigation and Post Litigation Matters

-> Established 10 Special Fast Track Court for Offences against Women starting from the State Capital at Ranchi – Inaugurated on 05.01.2013 and thereafter in other districts.
-> Opened Holiday Family Court in Ranchi on 2nd March, 2013
-> Attended International Seminar on “Recent Trends in Judicial Reforms : A Global Perspective” on 12.01.2013 at Vigyan Bhawan, New Delhi
-> Attended International Academic Conference on “Economic Growth and Changes of Corporate Environment” on 22.09.2012 at Vigyan Bhawan, New Delhi.
-> Deliberated on the topic “Law, Terrorism & Human Rights” on the occasion of Valedictory Function of Sesquicentennial Celebration of High Court at Calcutta on May 4 & 5, 2013.
-> Attended Conference of Mediation and Conciliation Project Committee of Supreme Court of India on 7th-8th July, 2012.
-> Held First Lok Adalat Exclusively for the University Employees in coordination with the Governor in the State of Jharkhand.
-> Held Video Conferencing with Hon’ble the Chief Justice of India and Hon’ble Mr. Justice P. Sathasivam, Judge, Supreme Court of India along with Lady Chief Justice of Zimbabwe and its delegation on Access to Justice on 27.04.2013.
-> Deliberated on the topic “Continuing Legal Education and Professional Development and 25 years of National Law School – The Way Forward in continuing pursuit of excellence in Legal Education” on the occasion of Golden Jubilee Celebrations of the Bar Council of India at New Delhi.
-> Deliberated on “Social Justice and Access to Justice” in an International Seminar on 09.03.2013.
Conducted Video Conferencing Discussions with the Principal District Judges across the 22 District Courts of the State of Jharkhand intermittently to appraise Judicial Work.
-> Participated in the Convocation Programme of National School of Law, Ahmedabad, Gujarat on 19.01.2013
-> Organised a National Level Seminar on “Judicial Excellence in the Administration of Justice” on 12th October, 2012.
-> Deliberated on the topic of “Judicial Review of Legislative Acts and Privileges : a Constitutional Quandary” at a National Seminar organised by National University of Study and Research in Law.
-> Appointed Court Managers in High Court and all the 22 Districts of Jharkhand in 2012.
-> Held State Level Workshop on Juvenile Justice System of all the Stake Holders on 21.07.2012.
-> Organised Seminar on “Case Management and Access to Justice” in the State of Jharkhand on 21.05.2012.
-> Organised First East Zone Regional Conference on “Administration of Criminal Justice : Issues and Challenges”
-> Organised First Executive Judiciary Meet on the Role of Stakeholders in the Criminal Trial and Investigation in the State of Jharkhand on 9th March, 2013.
-> Organised Seminar on “Role of Police in Motor Accident Cases”.

Development of Infrastructure:

(i) The Map of New Premises of High Court of Jharkhand was approved by the High Court and the Foundation was laid down for the construction and development of new premises.

(ii) After finalization of architectural layouts and designs for the proposed New High Court Building, boundary wall measuring 5.25 k.m. has been fully constructed

(iii) Conference Hall with Video Conferencing Facility – inaugurated on 21st May, 2012

(iv) First Full Fledged Video Conferencing Criminal Trial Court at Madhupur at District Deoghar – inaugurated on 21.05.2012

(v) Foundation of ADR Centres at Jamshedpur, Seraikella, Deoghar, Koderma, Hazaribagh etc.

(vi) New District Court Building at Simdega – Inaugurated on 14-15th July, 2012

(vii) High Court Judges’ Guest House

(viii) Residential Bungalows for Judges – Inaugurated on 05.01.2013

(ix) Construction of New Building of Judicial Academy Jharkhand commenced in full swing

(x) Initiative has been taken for a piece of suitable land to be made available by the State Government for the construction of Building for each District Bar Association in the premises of the District Court with the commencement from district Gumla of Jharkhand.

(xi) Provided a space for Senior Advocates Lounge in the premises of the High Court of Jharkhand.

(xii) Providing exclusive Lift for the Advocates and Litigants under the category of Old and Senior Citizens

Constitution of Committees – Some of the very fruitful committees constituted as: -

* Committee for Monitoring, Analysing and, time to time, suggesting Measures to the Chief Justice in the Matter of Case Management and Statistics of the High Court

* Committee to advise the NCMS Committee of Supreme Court of India

* Committee to look into the matters of the various issues relating to different cadres of the Judicial Officers, including identifying the Cadre Requirement, Future Requirement of Posts and necessary amendment in the Rules relating to the Judicial Officers AND for Suggesting Measures for Rationalisation of Work in Subordinate Courts to the Chief Justice in the matter of Case Management of Subordinate Courts

* Committee to monitor and effective control and for timely disposal of cases of CBI, POTA and out-lawed Maoist/Extremists related cases pending in Subordinate Courts

* Draft Committee (Committee to monitor various projects under 13th Finance Commission)

* Judge designate for remarks/comments/suggestions on the statistics of matters relating to crime against women

* Committee to implement the resolutions passed in CJ and CM Conferences held at New Delhi on 5th to 7th of April, 2013

AS JUDGE OF RAJASTHAN HIGH COURT

->Executive Chairman, Rajasthan State Legal Services Authority, Rajasthan High Court, Jodhpur from 17.4.2010 to 10.4.2011.

->Chairman, Rajasthan State Judicial Academy, Jodhpur from 3.3.2009 to 10.4.2011.

->Had been designated Judge for Company Matters, Rajasthan High Court, Principal Seat.

->Had been designated Judge for Arbitration Matters, Rajasthan High Court, Principal Seat.

->Chairman, Steering Committee(Computer Committee) for implementation of National Policy and Action Plan of Information and communication Technology in the Indian Judiciary prepared by the E-Committee, Supreme Court of India, Rajasthan High Court.

->Executive Chairman, Indian Law Institute, State Unit from 20.2.2011 – 10.04.2011, Rajasthan High Court.

->Vice President, International Lawyer's Association Rajasthan Unit from 17.1.2010 to 10.4.2011, Rajasthan High Court.

->Active Participation in “Advance Workshop on Application of IT in Judges Management Workshop Program” organized by the Supreme Court of India from 22.11.2002 to 24.11.2002.

->Participation in “Refresher Course on Intellectual Property Right , Adjudication & New Patent Regime” from 3.2.2006 to 5.2.2006 at National Judicial Academy, Bhopal.

->Participation in “High Court Justices Conference of Development of Law: Cyber Law and IPRs: Current Issues and Emerging Trends” from 24.8.2007 to 26.8.2007 at National Judicial Academy, Bhopal.

->Participation in “International Conference of Jurists on Rule of Law” from 24.11.2007 to 25.11.2007 organized by International Council of Jurists, All India Bar Association and Indian Council of Jurists at New Delhi.

->Attended the meeting of Chairman of Steering Committees for all High Courts as Chairman of Rajasthan High Court, Steering Committee for implementation of ITC in Indian Judiciary held in the month of November, 2008.

->Participation in the meeting of Steering Committee for implementation of ITC in Indian Judiciary on 15.11.2009 and 16.11.2009.

->Participation in the programme “Workshop on Planning and Management for Timely Justice(PMTJ) of West Zone” from 3.4.2009 to 5.4.2009.

->Also participated in several National Zonal/Regional Conferences organized by various bodies at Chennai, Aurangabad, Bhubaneshwar, Delhi and other places.

** Superannuated on 03rd of August, 2013.